SANJAY KUMAR TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) The case is taken up through Video Conferencing.

(2.) Heard Mr. Gaurav Mehrotra, learned counsel for petitioner as well as learned Standing Counsel.

(3.) This writ petition has come along with Writ Petition (S/S) No.6303 of 2020 (Pushpanjali Mitra Gautam Vs. State of U.P. Thru. Prin. Secy. Transport Lko. and Another) challenging the suspension order dated 31.01.2020 whereby two Assistant Transport Officers were suspended, one being Mr. Sanjay Kumar Tiwari Petitioner in the present petition and other Smt. Pushpanjali Mitra Gautam in the connected case. The suspension is on charges of non deposit of certain amounts collected from time to time in the Government treasury from January, 2018 to June, 2018.